Section 29(6) in The M.P. Panchayat (Procedure of Meeting and Conduct of Business) Rules, 1994
(6)A copy of the minutes shall, within fifteen days, be sent to,-(a)in case of Panchayat to the Chief Executive Officer of the Janpad Panchayat;(b)in case of Janpad Panchayat to the Chief Executive Officer of the Zila Panchayat or Deputy Director, Panchayat and Social Welfare;(c)in case of Zila Panchayat to the District Deputy Director of Panchayat and Social Welfare, Collector, Joint Director, Panchayat and Social Welfare and Director, Panchayat and Social Welfare.
